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Judgment
Rajiv Sahai Endlaw, J
CM No.20559/2021 (for exemption)
Allowed, subject to just exceptions and as per extant rules.
The application is disposed of.
W.P.(C) 6546/2021 & CM No.20558/2021(for ad interim ex parte relief)
The filling up of the post of Head Constable General Duty (HC/GD) in the respondents Central Reserve Police Force (CRPF), is through three
modes, i.e., 85% by promotion from feeder cadre, 10% through Limited Departmental Competitive Examination (LDCE) and 5% through Direct
Recruitment under the sports category.
It is the case of the petitioner, that the petitioner, a Constable in the respondents CRPF, participated in LDCE advertised in the year 2015 for 1641
vacancies for the post of HC/GD, and took the written test on 14th February 2016 and that in the result declared on 21st September 2016 of the said
LDCE, the petitioner was at serial No. 1135 and was promoted as a Head Constable.
The grievance of the petitioner is, that though vide letter dated 28th October 2016, the respondents CRPF had intimated, that those promoted as
Head Constables pursuant to LDCE-2015 would get seniority as Head Constables from 31st December 2015 but have subsequently, vide
communication dated 18th August 2020 intimated that the seniority as Head Constable would be conferred on the petitioner w.e.f. 21st September
2016 i.e. the date on which the result of the LDCE was declared.
The principal argument of the counsel of the petitioner is that valuable right of seniority of the petitioner has been affected without giving any notice
to the petitioner and/or without giving any opportunity of hearing to the petitioner.
We have however enquired from the counsel for the petitioner, the Rule/Law whereunder the petitioner is entitled to seniority in the cadre of Head
Constables, from 31st December 2015 i.e. from 9 months before the date when the result even of the LDCE, pursuant to succeeding wherein the
petitioner was promoted as Head Constable, was announced.
The counsel for the petitioner, without citing any Rule/Law whereunder the petitioner is entitled to seniority in a cadre from before even being borne
in the cadre, merely contends that no prejudicial action should have been taken without complying with the principles of natural justice.
In the facts of the present case, we are of the opinion that non-grant of hearing before taking the action, though undoubtedly prejudicially affecting
the petitioner, is not material, inviting any interference. Seniority in a cadre is governed by Law and Rules and even if some officials of the
respondents CRPF have erroneously, vide letter dated 28th October 2016 communicated that the seniority of the successful candidates in LDCE-2015
will be from 31 st December 2015, it cannot be said that any right vested in the petitioner who had not even cleared the LDCE on that date, or that for
taking away that right, principles of natural justice were to be complied with.
Else, Supreme Court in K. Meghachandra Singh Vs. Ningam Siro (2020) 5 SCC 689 has held that seniority cannot be claimed from a date before
which the incumbent was borne in the cadre. The petitioner was borne in the cadre of Head Constable, not before the declaration of the result of
LDCE and cannot claim seniority from a date prior thereto.
No ground for entertaining the writ petition is thus made out. Dismissed.